Section 3(5) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
(5)In case the applicant does not deposit the deficit fees indicated in the subsection (3) within 30 days of the receipt of such notice, the Competent Authority shall issue a second notice to the applicant directing him therein to deposit the deficit fees within 15 days of the receipt of notice. If the applicant fails to comply with the direction, his application is liable to be rejected.
